Section 39(1) in The Maharashtra Universities Act, 1994
(1)There shall be a Board of Adult and Continuing Education and Extension Services of the University to [plan and] [These words were inserted by Maharashtra 55 of 2000, section 33(a).] oversee the various academic and extension programmes of the university. The Board shall consist of,-(a)The Vice-Chancellor - Chairman;(b)three persons, engaged in adult, Continuing Education or Extension Service, who are residents within the university area, nominated by the Vice-Chancellor;(c)[ The Director of Adult Education or his nominee not below the rank of Deputy Director] [This clause was substituted by Maharashtra 55 of 2000, section 33(b).];(d)two members, one each being nominated by the Senate and the Academic Council from amongst their members,[one of whom shall be the principal of a college where such activities are undertaken.] [This portion was added by Maharashtra 55 of 2000, section 33(c)](e)one of the Station Directors of All India Radio (Akashwani) in the university area, to be nominated by the Vice-Chancellor;(f)the Director of National Adult Education Programme or his nominee;(g)the Director of the Department of Adult and Continuing Education and Extension Services - Member-Secretary;(h)[ The Coordinator, National Social Service, shall be the permanent invitee.] [This clause was added by Maharashtra 55 of 2000, section 33(d).]
